VIJAY KUMAR BANSWAR Vs. AWADESH KUMAR JAISAWAL

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as learned counsel for respondents.

(2.) By means of present writ petition, the petitioner has challenged the order dtd. 13/12/2022 passed by Rent Controller and also the order dtd. 24/4/2023 passed by District Judge Kheri rejecting the appeal preferred by the petitioner against the order of Rent Controller.

(3.) The facts in brief are that the petitioner entered into a tenancy in respect of a shop measuring 18 sq. meter situated at Mela Road - Dwarikapuri, Lakhimpur, Pargana and District - Kheri by way of oral agreement with one Chandrachud Singh Rathore. In the tenanted premises, the petitioner has a small machine parts business, selling machine ware, oil, lubricant and auto parts for pump, diesel generator sets vehicles form the shop in question continuously since 1986 i.e. since last 37 years.